PRAKASH PARMAR Vs. GOVERNMENT OF M P

JUDGEMENT

(1.) PETITIONER by Ms. Bharti Pal, advocate. Respondents by Mr. Mukesh Parwal, GA. The prayer in the petition is for quashment of the order Annexure P/7, whereby application filed by the petitioner for compassionate appointment was dismissed.

(2.) LEARNED counsel for the petitioner submits that the father of the petitioner was in the Government Job as Asstt. Grade-II, who died on 5-6-2010. Petitioner applied for appointment on the compassionate ground, which has been dismissed by order Annexure P/7 on the ground that Mukesh brother of the petitioner is in Government job. It is submitted that the impugned order is illegal, incorrect and deserves to be set aside. It is submitted that Mukesh is not a member of the family of the deceased and was also not dependent on the deceased, while the petitioner is bachelor. Learned counsel further submits that Mukesh is also not in Government service as he is working as Teacher on contractual basis. It is submitted that the mother of the petitioner who is widow of the deceased is also dependent on the petitioner. It is submitted that the petition filed by the petitioner be allowed and the respondents be directed to provide compassionate appointment.

(3.) VIDE circular dated 8-8-2008 State of M. P. has framed the Rules for compassionate appointment. Rule 4(1) reads as under : <IMG>JUDGEMENT_539_MPLJ4_2012img29m14.jpg</IMG>